Section 284(3) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(3)If during the period of lease, the lessee commits default in payment of the land revenue due under the lease, the arrear may be recovered from him by any one or more of the processes mentioned in clauses (a) to (e), (j) and (g) of sub-section (1) of Section 279 and his lease shall also be liable to be determined.
